MAHENDRAPRASAD M DAVE Vs. AMBAJI GRAM PANCHAYAT

JUDGEMENT

(1.) HEARD learned advocate Ms.Srushti Thula for the petitioners, learned advocate Mr.Mehul H. Rathod for the respondents No.1 and 4 and learned Assistant Government Pleader Mr.Ronak Raval for the State Authorities.

(2.) THE petition being Special Civil Application No.3641 of 1992 is filed by the petitioners challenging the resolution passed by the respondent ­ Panchayat whereby it was decided to terminate the services of the petitioners.

(3.) IT appears that both the petitions were disposed of by order dated 16.04.2010 recording that after the interim order was passed, the petitioners were continued in service and it was not appropriate to disturb the position of the petitioners at the said stage.